REGENT COMPUTRONICS PVT. LTD.

G.SREENIVASAN Appellant

V/S

PRINCIPAL, REGIONAL ENGINEERING COLLEGE, ROURKELA Respondents

Referred Judgements :-

GRUNDT V. GREAT BOULDER PTY GOLD MINES LTD. [REFERRED TO]
CENTRAL LONDON PROPERTY TRUST V. HIGH TREES HOUSE LTD. [REFERRED TO]
ROBERTSON V. MINISTER OF PENSIONS [REFERRED TO]
BREEN V. AMALGAMATED ENGINEERING UNION [REFERRED TO]
SCHMIDT V. SECRETARY OF STATE FOR HOME AFFAIRS [REFERRED TO]
CENTRAL NEWBURY CAR AUCTIONS LTD. V. UNITY FINANCE LTD. [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
HUGHES V. DEPARTMENT OF HEALTH AND SOCIAL SECURITY [REFERRED TO]
IN RE,PRESTON [REFERRED TO]
FINDLAY V. SECRETARY OF STATE FOR THE HOME DEPARTMENT [REFERRED TO]
ATTORNEY-GENERAL OF HONG-KONG V. NG. YUEN SHIU [REFERRED TO]
NCPHEE V. NORTH LANARKSHIRE COUNCIL [REFERRED TO]
R. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT,EX PARTE RUDDOCK [REFERRED TO]
IN RE,FINDLAY [REFERRED TO]
ATTORNEY GENERAL FOR NSW V. QUINN [REFERRED TO]
ATTORNEY GENERAL FOR NEW SOUTH WALES V. QUIN [REFERRED TO]
R. V. COMMISSIONER OF INLAND REVENUE,EX PARTE UNILEVER PIC [REFERRED TO]
R. V. SECRETARY OF STATE FOR TRANSPORT EX PARTE RICHMOND [REFERRED TO]
RE,CANADA ASSISTANCE PLAN [REFERRED TO]
GANON V. MINISTER FOR THE MARINE [REFERRED TO]
R. V. CARDIFF COUNTY COUNCIL,EX. P. SCARA GROUP PROPERTIES LTD. [REFERRED TO]
PIERSON V. SECRETARY OF STATE FOR THE HOME DEPT. [REFERRED TO]
R. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT [REFERRED TO]
R. V. MINISTRY OF AGRICULTURE FISHERIES AND FOOD [REFERRED TO]
MADRAS CITY WINE MERCHANTS' ASSOCIATION V. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. ANGLO AF GHAN AGENCIES CIVIL APPEALS NOS 973 TO 975 OF 1967 THE UNION OF INDIA IN ALL THE APPEALS APPELLANT V OM PRAKASH [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. ULHASNAGAR MUNICIPAL COUNCIL [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
KRISHNA PRIYA GANGULY PRINCIPAL KING GEORGES MEDICAL COLLEGE LUCKNOW U P VS. UNIVERSITY OF LUCKNOW:DR VED PARKASH GUPTA [REFERRED TO]
VASANTKUMAR RADHAKISAN VORA DEAD VS. BOARD OF TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
NAVJYOTI COOP GROUP HOUSING SOCIETY VS. UNION OF INDIA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
M P OIL EXTRACTION K N OIL INDUSTRIES VS. STATE OF MADHYA PRADESH [REFERRED TO]
SALES TAX OFFICER VS. SHREEDURGA OIL MILLS [REFERRED TO]
ASHOK KUMAR MAHESHWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
CENTRAL BOARD OF SECONDARY EDUCATION VS. NIKHIL GULATI [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. S RAGHUNATHAN:S P SINGH [REFERRED TO]
PUNJAB COMMUNICATIONS LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) As dispute involved in all these writ applications is common, this judgment will govern each one of them.

(2.) Petitioners in these writ applications have challenged the notification issued by the Regional Engineering College, Rourkela (hereinafter referred to as the 'College') refusing to allow their appearance at the higher semesters on the ground that they have not completed back (lower) semesters. Prayer in each case is to quash the aforesaid notification and to allow them to sit in the higher semesters. Dispute raised lies within a comparatively narrow compose as according to petitioners they are eligible to appear on the basis of "back paper"/rechecking procedure.

(3.) Background facts so far as undisputed are as follows :The College was established in the year 1961 and affiliated to Utkal University. Initially, regulations of the said University were being followed. After establishment of Sambalpur University, the College was affiliated to Sambalpur University in the year 1967 and regulations of Sambalpur University were followed. In the year, 1990, the College became autonomous and since then regulations of the College are being followed. Regulation 4 of the College which is of importance for adjudication of dispute reads as follows :"(i) If he/she satisfied the requirements mentioned in columns 2, 3 and 4 of the table, provided that any student who fails to satisfy the requirements under columns 2 and 3, becomes an ex-regular student and register for the subsequent examinations as a private candidate and appear in the corresponding theory papers in the next available chances.A student is not allowed to appear at the higher semester if he has not passed the corresponding back (lower) semester completely.

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G SREENIVASAN Vs. PRINCIPAL REGIONAL ENGINEERING COLLEGE ROURKELA

Referred Judgements :-

JUDGEMENT

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